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[Cites 0, Cited by 0] [Section 25A(2)] [Section 25A] [Entire Act]

State of Gujarat - Subsection

Section 25A(2)(i) in The Bombay Irrigation Act, 1879

(i)In the case of a bandhara which irrigates only land situated in a village or villages of which the revenue is shared between the holder and the State Government, the apportionment of expenses for repairs between the holder and the State Government shall be in the same proportion in which the revenue is shared by them.